Himachal Pradesh High Court
Ranjan Sharma & Others vs State Of Himachal Pradesh & Another on 25 March, 2015
Author: Mansoor Ahmad Mir
Bench: Mansoor Ahmad Mir
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 7696 of 2011
Decided on: 25.03.2015
.
Ranjan Sharma & others ...Petitioners.
Versus
State of Himachal Pradesh & another ...Respondents.
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
Whether approved for reporting?
For the petitioners: Mr. Anil Kumar, Advocate, vice Ms.
Ranjana Parmar, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General,
with Mr. Romesh Verma & Mr. M.A. Khan,
Additional Advocate Generals, and Mr. J.K.
Verma, Deputy Advocate General.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is contended that the respondents have not released the vacation salary to which the writ petitioners are entitled to. Further contended that the similarly situated persons have been granted vacation salary in terms of the judgments rendered by this Court in CWP No. 415 of 2000, titled as Baldev Singh & others versus State of H.P. & others, decided on 01.09.2008 and CWP No. 2880 of 2010, titled as Dhananjay Saini versus State of H.P. & others, ::: Downloaded on - 15/04/2017 17:52:44 :::HCHP -: 2 :- decided on 21.10.2010.
2. Respondents have not filed reply so far despite the .
fact that the present writ petition is on the Board of this Court for the last about four years.
3. In the given circumstances, I deem it proper to dispose of this writ petition with a direction to the respondents to examine the case of the writ petitioners in light of the averments contained in the writ petition read with the judgments (supra) and make a decision within six weeks.
4. The writ petition is disposed of accordingly alongwith all pending applications.
(Mansoor Ahmad Mir) Chief Justice March 25, 2015 ( rajni ) ::: Downloaded on - 15/04/2017 17:52:44 :::HCHP